SHANAVAS KHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner who was having dealer's licence for stocking and selling of ordinary sand issued by the 2nd respondent as per Rule 48C of the Kerala Minor Mineral Concession Rules, 1967 (Ext.P1). The said licence was valid upto 31.03.2012 and the petitioner was entitled to stock 4000 Metric Tonnes of ordinary sand in the depot.

(2.) THE petitioner contends that the order passed by the District Collector as per Ext.P2 directed cancellation of various licences and stoppage of the functioning of stockyards from 01.04.2012. In fact, this Court in a batch of writ petitions has issued Ext.P3 order dated 18.06.2012 after considering the effect of Ext.P2 order also. THE petitioner seeks for a similar direction to consider the application for renewal of licence after taking various measures as directed therein.